Section 13(2) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form and manner in which a notice is to be served under section 6;(b)for fixing of instalments and the manner in which, the payment of amount is to be made under section 7;(c)the manner in which the land under sub-section (3) of section 8 to be demarcated;(d)the manner and procedure in which enquiries may be held under section 12; and(e)any other matter which has to be or may be prescribed under this Act.
